Chattisgarh High Court
Adalat Prasad Dubey vs State Of Chhattisgarh on 4 April, 2024
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 2093 of 2024
Adalat Prasad Dubey Versus State Of Chhattisgarh
04/04/2024 Ms. Shrijita Kesharwani, Advocate for the petitioner.
Mr. R.K. Gupta, Advocate for respondent No.5.
Mr. Abhishek Gupta, PL for the State.
Ms. Soumya Sharma, Advocate for respondent No. 2 to 4.
State is directed to send the complete records of the petitioner to the Accountant General for examination whether the minus balance shown is correct or not thereafter the case of the petitioner is re- examined by the Accountant General and shall file affidavit.
State is directed to send the records within three weeks to the Accountant General who inturn shall examine the case of the petitioner within four weeks.
List this case on 10th July, 2024.
Sd/-
(Narendra Kumar Vyas) Judge santosh